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Delhi Court Asks Delhi Police to Back its Claim Against Bhim Army Chief - (15 Jan 2020)

CONSTITUTION

Delhi Court has asked the Delhi Police to back its claim against the Bhim Army Chief Chandra Shekhar Azad that he indulged in violence during Anti- Citizenship Amendment Act, 2019 protests. The Court observed that the Right to Protest is a Constitutional Right.

Tags : DELHI COURT   CITIZENSHIP AMENDMENT ACT   2019  

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